Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Tamilnadu - Subsection Section 8(2) in Tamil Nadu Money-Lenders Act, 1957 (2)Where any such application is made, the Court shall, after due inquiry, pass orders recording full or part satisfaction of the loan, as the case may be.
